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Section 23 of Banking Regulation Act, 1949 – Master Circular on Branch Licensing

DBOD.No. BL.BC. /22.01.001/2002

July 18, 2002
Aashada 27, 1924 (S)

All Indian Scheduled Commercial Banks (Excluding RRBs and LABs).

Dear Sir,

Section 23 of Banking Regulation Act, 1949 – Master Circular on Branch Licensing.

Reserve Bank of India has been issuing instructions to commercial banks regarding opening/shifting/closing of branches/extension counters/offices, etc. from time to time. With a view to consolidating all the current instructions which are valid as on date, a master circular has been prepared to enable banks to peruse the required information at a single source.

2. This master circular supersedes all earlier instructions relating to branch licensing.

3. Please acknowledge receipt.

Yours faithfully,

 

( C.R.Muralidharan)
Chief General Manager.

Encls. : as above


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